Section 16(b) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(b)No advance shall be granted unless the Chairman of the Board is satisfied that the subscribers pecuniary circumstances justify it and that it will be expended on the following purposes and for no other purpose:-(i)to defray expenses incurred in connection with prolonged illness of the subscriber, or a member of his family actually dependent on him, or(ii)to pay obligatory expenses in connection with marriage or funerals or other ceremonies which by religion it is incumbent upon him to perform.
